- (1.) SEEKING the relief of quashing the criminal proceedings relating to the private complaint in C.C.No.2073 of 2011 on the file of the Learned XIII Metropolitan Magistrate, Egmore, Chennai this petition has been filed by the petitioner after invoking the extra ordinary jurisdiction of this court under Section 482 Cr.P.C.
(2.) THE brief facts which are required for the disposal of this criminal original petition are as under: The respondent herein was the Pastor/Chaplin of Christ Church and the Honorary Secretary of the Select Vestry/Pastorate Committee of Christ Church at Anna Salai, Chennai and all the petitioners herein are the members of the above said committee. That on 15.04.2011, the petitioners herein being the members of the Pastorate Committee have passed a resolution removing the respondent from the post of Pastor of Christ Church and other concomitant offices held by him and also resolved to initiate civil and criminal proceedings for the recovery of financial losses sustained by the Church and the school on account of his irregularities.
(3.) ACCORDING to the respondent the resolution is per se defamatory and hence he has lodged a private complaint on 26.04.2011 on the file of the learned XIII Metropolitan Magistrate, Egmore, Chennai alleging that the act of the petitioners would come under the purview of the penal provisions of Section 500 IPC and the same has been taken on file by the learned XIII Metropolitan Magistrate, Egmore, Chennai in C.C.No.2073 of 2011.;